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Andhra Pradesh High Court - Amravati

M/S. Aurelia Laterite Mining Pvt. Ltd., vs The State Of Andhra Pradesh, on 23 October, 2024

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 APHC010026482016
                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                         [3310]
                           (Special Original Jurisdiction)

           WEDNESDAY ,THE TWENTY THIRD DAY OF OCTOBER
                TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

            THE HONOURABLE DR JUSTICE K MANMADHA RAO

                        WRIT PETITION NO: 8317/2016

Between:

M/s. Aurelia Laterite Mining Pvt. Ltd.,                        ...PETITIONER

                                      AND

The State Of Andhra Pradesh and Others                    ...RESPONDENT(S)

Counsel for the Petitioner:

   1. P KAMLAKAR

Counsel for the Respondent(S):

   1. GP FOR MINES AND GEOLOGY (AP)

   2. GP FOR INDUSTRIES COMMERCE (AP)

The Court made the following:

ORDER:

Today, when the matter is taken up for hearing, Mr.G.Seena Kumar, learned counsel, representing Mr.P.Kamalakar, learned counsel for the petitioner, submits that the cause in the writ petition does not survive and it has become infructuous.

2. Recording the above submission, the Writ Petition is dismissed as infructuous. No order as to costs.

As a sequel, interlocutory applications, if any pending, shall stands closed.

_________________________ DR. K. MANMADHA RAO, J.

Date: 23.10.2024 ARR 3 HON'BLE DR.JUSTICE K.MANMADHA RAO Writ Petition No.8317 of 2016 Date: 23.10.2024 ARR